The Union Of India Owning vs Amutha
2021 Latest Caselaw 2014 Mad

                                                          M.P.No.1 of 2015 in C.M.A.SR.No.5186 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 29.01.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                  M.P.No.1 of 2015
                                            in C.M.A.SR.No.5186 of 2015

                     The Union of India owning
                     Souther Railway rep.by
                     Its General Manager,
                     Park Town,
                     Madras-600 003.                                                 ..Petitioner
                                                        Vs.
                     1.Amutha

                     2.Anand

                     3.Selvam

                     4.Poongodi                                                  ..Respondent

                     Prayer : Civil Miscellaneous Petition filed under Section 23(1) of
                     Railway Claims Act, to condone the delay of 83 days in preferring the
                     appeal against the judgment          dated 31.07.2014 in O.A(II-U)
                     No.128/2013 passed by the Railways Claims Tribunal, Madras Bench.



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https://www.mhc.tn.gov.in/judis/
                                                             M.P.No.1 of 2015 in C.M.A.SR.No.5186 of 2015

                                     For Petitioner   : Mr.J.Harikrishna




                                                      ORDER

This Miscellaneous Petition is filed to condone the delay of 83

days in preferring the appeal against the judgment dated 31.07.2014 in

O.A(II-U) No.128/2013 passed by the Railways Claims Tribunal,

Madras Bench.

2. This Court passed an order on 13.07.2015 ordering notice to

the respondent returnable in four weeks and private notice was also

permitted. The matter is pending for the past about five years. Till today,

the petitioner has not served notice to the respondents. In view of the

fact that notice has not been served to the respondent for the past about

five years, this Court is not inclined to keep the matter pending further.

Accordingly, the Miscellaneous Petition stands dismissed and

consequently, C.M.A.SR.No.5186 of 2015 stands rejected at the SR

https://www.mhc.tn.gov.in/judis/ M.P.No.1 of 2015 in C.M.A.SR.No.5186 of 2015

stage itself. No costs.

29.01.2021

ssb Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

https://www.mhc.tn.gov.in/judis/ M.P.No.1 of 2015 in C.M.A.SR.No.5186 of 2015

S.M.SUBRAMANIAM, J.

ssb

To

The Sub Assistant Registrar, A.E.Section, High Court, Madras.

M.P.No.1 of 2015 in C.M.A.SR.No.5186 of 2015

29.01.2021

https://www.mhc.tn.gov.in/judis/